Bhim Singh vs . Dinesh Kumar
2022 Latest Caselaw 11381 HP

Bhim Singh vs. Dinesh Kumar Cr. Revision No. 698 of 2022

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22.12.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.

Mr. Hemant Vaid, Additional Advocate General, for respondent No.2.

Cr. Revision No.698 of 2022.

Notice. Mr. Hemant Vaid, learned Additional Advocate

General, appears, waives and accepts service of notice on behalf of

respondent No.2-State.

Notice, returnable on 28.03.2023, on taking steps within

three days, be issued to respondent No.1.

Records be requisitioned.

Cr.M.P. No. 3992 of 2022

Learned counsel for the petitioner submits that the

petitioner had already deposited an amount of Rs. 72,500/- before

the Courts below.

Considering the entire facts and circumstances of the

case and submissions of learned counsel for the petitioner,

substantive sentence imposed upon the petitioner vide

judgment/order dated 25.05.2022, passed by Chief Judicial

Magistrate, Sirmaur District at Nahan, H.P., in Complaint Case

No.80/3 of 2019, titled as Dinesh Kumar versus Bhim Singh,

affirmed by learned Sessions Judge, Sirmaur at Nahan, H.P., vide

judgment dated 19.11.2022 passed in Criminal Appeal No. 80-

Cr.A/10 of 2022, titled as Bhim Singh Vs Dinesh Kumar and Anr, is

suspended during the pendency of the criminal revision, subject to

the petitioner's furnishing personal bond in the sum of Rs 35,000/-

(rupees thirty five thousand only) with one surety of the like amount

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to the satisfaction of the trial Court within a period of four weeks

from today, undertaking therein to appear before this Court as and

when directed and to surrender to serve out the sentence imposed

in case his revision petition is ultimately dismissed, and also subject

to deposit of entire amount of compensation in the Registry of this

Court on or before 28.02.2023, after deducting the amount, if any,

already deposited.

r Bail bonds so furnished by the petitioner shall be

transmitted by the trial Court to the Registry of this Court for placing

the same on record.

Alteration/vacation/modification on motion.

Application stands disposed of.

Cr.M.P. No. 3993 of 2022

Allowed. Applicant/petitioner is dispensed with from

filing certified copy of trial Court judgment at this stage, subject to

filing of the same within four weeks. The application stands disposed

of.

Petitioner is permitted to use/produce a copy of this

order, downloaded from the web-page of the High Court of Himachal

Pradesh, before the trial Court/authorities concerned, and the said

Court/authorities shall not insist for production of a certified copy but

if required, may verify it from Website of the High Court.

(Vivek Singh Thakur), Judge.

22th December, 2022 (Subhash)